G.HARITHA Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) This Writ Petition was filed seeking a direction to the Respondent Nos.1 to 3 to file charge sheet in Cr.No.166 of 2003 of Begumpet Police Station forthwith and proceed against the Respondents in accordance with law.

(2.) It is the case of the Petitioner that in respect of an incident alleged to have occurred on 09-08-2002 due to involvement of Respondent Nos.4, 9 and others, the Petitioner lodged a complaint on 14-09-2002 in Begumpet Police Station. When no action was taken on the said complaint, she filed W.P.No.25085 of 2002 and the same was disposed of by this court on 12-08-2003 recording the representation of the Respondents that case was registered and investigation was almost nearing completion. This court while disposing of the Writ Petition directed the Respondent Nos.2 and 3 therein to take such steps as are required in law to carry the matter further. Even though Cr.No.166 of 2003 was registered and investigation was completed, when no steps were taken for filing charge sheet the present Writ Petition was filed narrating the incidents leading to the registration of complaint.

(3.) A counter-affidavit was filed by the 4th Respondent denying the allegations in the affidavit filed by the Petitioner and stating that with regard to incident that took place on 09-08-2002, a report was given to the Deputy Commissioner of Police only on 28-11-2002 and it was registered in Begumpet Police Station only on 25-04-2003 under Sections.448, 323, 380 and 506 of IPC. Certain counter allegations were made against the Petitioner which are not necessary for disposal of the present case.